Section 509(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)In any case falling under clause (b), the Commissioner may, if for the public safety it shall appear to him necessary so to do, cause any tree or shrub to be removed, cut, lopped or trimmed, without previously giving the said owner or occupier notice as aforesaid, and the expenses thereof shall, nevertheless, be paid by the owner or occupier.Keeping and destruction of animals and disposal of carcasses.
